Section 55 in Gujarat Minor Mineral Concession Rules, 2010
55. Rights of lessee.
- Subject to the conditions prescribed in this Chapter, the lessee shall have the rights, for the purpose of his quarry operations to .-(i)work mines or quarries,(ii)sink pits, shafts and construct buildings and roads,(iii)erect plan and machinery,(iv)use water, and(v)use land for stacking purposes.Chapter-IV Grant of Quarry Parwana
